Home
»
Legal
Section
Section
▼
Legal
Search
▼
Search
Date :
To
Department
-- All Department --
Alternative Investment Fund and Foreign Portfolio Investors Department
Corporation Finance Department
Corporation Finance Investigation Department
Department Economic and Policy Analysis
Department of Debt and Hybrid Securities
Division of Foreign Portfolio Investors & Custodians
Enforcement Department - 1
Enforcement Department - 2
Enquiries and Adjudication Department
General Services Department
Human Resources Department
Information Technology Department
Integrated Surveillance Department
Investigations Department
Investment Management Department
Legal Affairs Department
Legal Affairs Department 2
Market Intermediaries Regulation and Supervision Department
Market Regulation Department
Office of International Affairs
Office of Investor Assistance and Education
Office of the Chairman
Quasi-Judicial Cell
Recovery and Refund department
Regional Offices
Vigilance Department
Section
-- All Section --
Legal
Enforcement
Filings
Reports & Statistics
Media
Sub Section
-- All Sub Section --
Acts
Rules
Regulations
General Orders
Guidelines
Master Circulars
Circulars
Gazette Notification
Online portal for submission of application for Internship (Legal)
Guidance Notes
Sub Sub Section
-- All Sub Section List --
Intermediary
-- All Sub Section List --
Info For
-- All Info for --
Alternative Investment Funds (AIFs)
Bankers to an Issue
Collective Investment Schemes (C.I.S)
Commodity Derivatives
Corp. Debt Market
COVID-19 Measures
Credit Rating Agencies
Debenture Trustees
Depository Participants
Derivatives
Electronic Gold Receipts
Foreign Portfolio Investors (FPI)
Infrastructure Investment Trusts (InvITs)
International Affairs
Investigation
Investment Advisers
Investor Survey
Issues And Listing
Legal Affairs
Listing Regulations
Merchant Bankers
Municipal Debt Securities
Mutual Fund
Portfolio Managers
Prosecution
Real Estate Investment Trusts (REITs)
Registrars to an Issue and Share Transfer Agents
Research Analysts
Stock Brokers
Takeover
Trading, etc
Underwriters
Venture Capital
GO
Reset
1 to 25 of 2540 records
1
2
3
4
5
6
Date
Type
Title
Jun 02, 2023
Circulars
Transactions in corporate bonds through Request for Quote platform by Stock Brokers (SBs)
May 30, 2023
Circulars
Comprehensive guidelines for Investor Protection Fund and Investor Services Fund at Stock Exchanges and Depositories
May 25, 2023
Circulars
Model Tripartite Agreement between the Issuer Company, Existing Share Transfer Agent and New Share Transfer Agent as per Regulation 7(4) of SEBI (LODR) Regulation, 2015
May 23, 2023
Circulars
Revision in computation of Core Settlement Guarantee Fund in Commodity Derivatives Segment
May 22, 2023
Circulars
Dematerialization of securities of Hold Cos and SPVs held by Infrastructure Investment Trusts (InvITs)
May 22, 2023
Circulars
Dematerialization of securities of Hold Cos and SPVs held by Real Estate Investment Trusts (REITs)
May 19, 2023
Circulars
Risk disclosure with respect to trading by individual traders in Equity Futures & Options Segment
May 12, 2023
Circulars
Investment in units of Mutual Funds in the name of minor through guardian
May 10, 2023
Circulars
Direct Market Access (DMA) to SEBI registered Foreign Portfolio Investors (FPIs) for participating in Exchange Traded Commodity Derivatives (ETCDs)
May 09, 2023
Circulars
Registration with the FINNET 2.0 system of Financial Intelligence Unit – India (FIU-India)
May 05, 2023
Circulars
Testing Framework for the Information Technology (IT) systems of the Market Infrastructure Institutions (MIIs)
May 04, 2023
Circulars
Additional requirements for the issuers of transition bonds
May 03, 2023
Circulars
Introduction of Legal Entity Identifier (LEI) for issuers who have listed and/ or propose to list non-convertible securities, securitised debt instruments and security receipts
Apr 26, 2023
Circulars
Procedure for implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005 – Directions to stock exchanges and registered intermediaries
Apr 25, 2023
Circulars
Modifications in the requirement of filing of Offer Documents by Mutual Funds
Apr 25, 2023
Circulars
Bank Guarantees (BGs) created out of clients’ funds
Apr 21, 2023
Circulars
Procedure for seeking prior approval for change in control of Vault Managers
Apr 20, 2023
Circulars
Issue of Master Circular by Stock Exchanges, Clearing Corporations and Depositories
Apr 17, 2023
Circulars
Dispute Resolution Mechanism for Limited Purpose Clearing Corporation (LPCC)
Apr 13, 2023
Circulars
Contribution by eligible Issuers of debt securities to the Settlement Guarantee Fund of the Limited Purpose Clearing Corporation for repo transactions in debt securities
Apr 11, 2023
Circulars
Formulation of price bands for the first day of trading pursuant to Initial Public Offering (IPO), re-listing etc. in normal trading session
Apr 10, 2023
Circulars
Direct plan for schemes of Alternative Investment Funds (AIFs) and trail model for distribution commission in AIFs
Apr 10, 2023
Circulars
Guidelines with respect to excusing or excluding an investor from an investment of AIF
Apr 06, 2023
Circulars
Usage of brand name/trade name by Investment Advisers (IA) and Research Analysts (RA)
Apr 05, 2023
Circulars
Advertisement code for Investment Advisers (IA) and Research Analysts (RA)
1 to 25 of 2540 records
1
2
3
4
5
6
×
Login
Remember me
Please fill the captcha code
Submit
Reset
Forgot Password ?
|
Subscription for email updates from SEBI